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Citedby 48 docs - [
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Firm Kishanlal Shrilal Patwa vs Union Of India (Uoi), Rly. ... on 22 January, 1960
Union Of India (Uoi) Owning ... vs Dayabhai Laxman, Rajkot on 11 January, 1962
The Board Of Trustees Of The Port Of ... vs M/S Sriyanesh Knitters on 30 July, 1999
The Shipping Corporation Of India ... vs The Union Of India And Anr. on 7 November, 1975
The Trustees Of The Port Of Bombay vs The Premier Automobiles Ltd on 26 August, 1980
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Section 161 in The Indian Contract Act, 1872
161. 1[ Bailee' s responsibility when goods are not duly returned.